Supreme Court - Daily Orders
S Parthasarathy vs The Coimbatore Periyar District ... on 16 March, 2018
ITEM NO.63 REGISTRAR COURT. 2 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 4874/2018
S PARTHASARATHY & ORS. Petitioner(s)
VERSUS
THE COIMBATORE PERIYAR DISTRICT DRAVIDA PANCHALAI THOZHILALAR
MUNNETRA SANGAM & ORS. Respondent(s)
WITH
SLP(C) No. 4891/2018 (XII)
( IA No.16819/2018-CONDONATION OF DELAY IN FILING and IA
No.16822/2018-EXEMPTION FROM FILING O.T. and IA
No.16820/2018-CONDONATION OF DELAY IN REFILING)
Date : 16-03-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. D. Abhinav Rao, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 4874/2018
Service is complete on respondent Nos. 2, 3, 5, 7, 10, 12 and 13, but no one has entered appearance on their behalf.
Await service of notice in respect of respondent Nos. 6 and
11. As per postal tracking report in respect of respondent Nos.8 and 9, the remarks show that “Undelivered” and in respect of respondent Nos.1 and 4, the remarks show that “Insufficient address”. Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above Signature Not Verified Digitally signed by BAJAJ respondents and he shall also take fresh steps for the service SUSHMA KUMARI Date: 2018.03.17 17:18:58 IST Reason: of notice to them within the same period.
….2 Item No. 63 - 2 - SLP(C) No. 4891/2018 Service is complete on respondent Nos. 1 to 4, 6 and 11, but no one has entered appearance on their behalf.
Await service of notice in respect of respondent Nos. 7 and
10. As per postal tracking report in respect of respondent Nos.8 and 9, the remarks show that “Undelivered” and in respect of respondent No.5, the remarks show that “Door locked”. Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
List again on 2nd of May, 2018.
SANJAY PARIHAR Registrar vkt